SAVITRI RATHO, J. - (1.)This matter is taken up by hybrid mode.
(2.)This application has been filed by the petitioner under Sec. -407 of Cr.P.C. for transfer of S.T. Case No.5 of 2022 from the Court of the learned Addl. Sessions Judge, Rairangpur to the Court of learned Adhoc ADJ, Baripada is connection with S.T. Case No.141 of 2020 (Sessions Case No.197 of 2021) which is pending in the Court of learned Adhoc ADJ, Baripada as mental condition of witness in S.T. No.5 of 2022 is not stable to adduce the evidence due to continuous threat and pressure from the side of the accused persons (opp. party Nos.2 to 8).
(3.)It appears that the petitioner had filed CRLMC No.164 of 2022 in the Court of learned Sessions Judge, Mayurbhanj, Baripada for transfer of S.T. No.5 of 2022 from the Court of learned Addl. Sessions Judge, Rairangpur to the Court of learned Addl. Sessions Judge, Baripada. But on 30/5/2022, the said case has been dismissed as not pressed as the counsel for the petitioner filed a memo stating that the petitioner does not want to proceed with the case as charge has been framed in S.T. No.5 of 2022 before the learned ADJ., Rairangpur.